High Courts28 Jul 2006Allowed
Ashok Kumar Sharma and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 1 MPJR 230
Madhya Pradesh Municipalities Act, 1961 — Section 87
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,358 of 2,383
High Courts28 Jul 2006
Mamta Travels Vs Dhanu Rajkwar and Another
Madhya Pradesh High Court · (2007) ACJ 2854
Employees Compensation Act, 1923 — Section 17, 3, 4A
High Courts27 Jul 2006Allowed
Joseph D. Bhosle Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPJR 452
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 302, 307, 323
High Courts27 Jul 2006Dismissed
D.P. Sahu Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 07 MP CK 0091
Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 136, 226
High Courts27 Jul 2006Dismissed
Shyam Kant Nigam and another Vs Nawab Ahmad Yar Jahangeer Khan
Madhya Pradesh High Court · (2007) 1 MPLJ 279
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b)
High Courts27 Jul 2006Allowed
Lehja Pawar and others Vs Smt. Sewanti Pawar and another
Madhya Pradesh High Court · (2007) 1 MPLJ 254
Hindu Succession Act, 1956 — Section 8
High Courts27 Jul 2006
Commissioner of C. Ex. Vs Shree Synthetics
Madhya Pradesh High Court · (2006) 07 MP CK 0072
High Courts27 Jul 2006Dismissed
Parvati Bai and Another Vs Gendalal
Madhya Pradesh High Court · (2007) 1 DMC 516
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Jul 2006Allowed
Balkrishna Maheshwari Vs Meena @ Chaman Jain
Madhya Pradesh High Court · (2006) 07 MP CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 473, 482Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Jul 2006
Sushila Vadhvar and Others Vs Munna and Others
Madhya Pradesh High Court · (2006) 07 MP CK 0016
Motor Vehicles Act, 1988 — Section 173
High Courts26 Jul 2006Dismissed
Nanhibai Vs Govindrao
Madhya Pradesh High Court · (2007) 1 CGLJ 6
Evidence Act, 1872 — Section 91, 92Limitation Act, 1963 — Article 59Transfer of Property Act, 1882 — Section 126
High Courts26 Jul 2006Allowed
Smt. Vimla Bansal and Another Vs Om Prakash Kalani
Madhya Pradesh High Court · (2007) 1 MPJR 213
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J
High Courts26 Jul 2006
Narain Singh and Others Vs Sadhu Singh and Others
Madhya Pradesh High Court · (2007) 1 ACC 659
High Courts26 Jul 2006Dismissed
Nanhibai Parihar Vs Govindrao Purohit
Madhya Pradesh High Court · (2007) 1 MPLJ 115
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 126
High Courts26 Jul 2006Dismissed
Suratyomal Sindhi Vs Pradeep Kumar Jain
Madhya Pradesh High Court · (2007) 2 MPJR 414
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, 37Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J
High Courts25 Jul 2006Dismissed
Mrs. Indira Singh Vs Mrs. Anjana Sharma and Others
Madhya Pradesh High Court · (2006) 07 MP CK 0085
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 81, 81(3), 83, 83(1)Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3, 3(2), 8
High Courts25 Jul 2006
Smt. Chandravati Devi Vs Premlal @ Popa Kachi and Others
Madhya Pradesh High Court · AIR 2007 MP 35
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 28, 29Evidence Act, 1872 — Section 62
High Courts25 Jul 2006Dismissed
Commissioner of Wealth Tax Vs Sanghi Bros. (India) Ltd.
Madhya Pradesh High Court · (2006) 206 CTR 65 : (2008) 301 ITR 129
Wealth Tax Act, 1957 — Section 16, 16(2), 16(4), 17, 18Wealth Tax Rules, 1957 — Rule 1BB
High Courts25 Jul 2006Allowed
Munna Lal and Others Vs Chironjilal and Others
Madhya Pradesh High Court · (2007) 2 MPLJ 104
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2)
High Courts25 Jul 2006
Dabloo alias Shahjad Vs State of M.P.
Madhya Pradesh High Court · (2007) 1 MPJR 243 : (2007) 1 MPLJ 250
Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)